Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 14, 19ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 3, 5, 5(1), 5(2), 7

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High Courts02 Dec 1999Allowed

Raghavendran Vs Bharathan and Another

High Court Of Kerala · (2000) 1 KLJ 270

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2Kerala Land Reforms Act, 1963 — Section 125, 125(3), 125(3), 125(4), 125(5)

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High Courts02 Dec 1999

Khadeeja Vs T.P. Siddique and Others

High Court Of Kerala · (2000) KLJ 195

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Constitution of India, 1950 — Article 243KIncome Tax Act, 1922 — Section 66(1)

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High Courts01 Dec 1999

Abubacker and Another Vs Union of India (UOI) and Others

High Court Of Kerala · (2000) 1 KLJ 417

Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 10, 11, 13, 15, 21Foreigners Act, 1946 — Section 14, 3(2)

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High Courts01 Dec 1999

Anand Parthasarathy Vs State of Kerala and Others

High Court Of Kerala · (2000) 2 RCR(Civil) 655

Air (Prevention and Control of Pollution) (Amendment) Act, 1987 — Section 2Constitution of India, 1950 — Article 19(1), 21, 25, 253Criminal Procedure Code, 1973 (CrPC) — Section 144

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High Courts01 Dec 1999Allowed

R.S. Anil Kumar Vs Beena K. Thomas and Others

High Court Of Kerala · (2000) KLJ 103

Kerala Education Rules, 1959 — Rule 1, 1(4), 3, 3(1), 3(2)

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High Courts01 Dec 1999

Moosa and Others Vs Union of India

High Court Of Kerala · (2000) 1 KLJ 417

Citizenship Act, 1955 — Section 5, 5(1)(a), 5(l)(c), 5(l)(e), 9Constitution of India, 1950 — Article 10, 11, 21, 5, 5Foreigners Act, 1946 — Section 14, 3(2)(c)

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High Courts01 Dec 1999Dismissed

Thulasi Ammal Vs State of Kerala and Others

High Court Of Kerala · (1999) 12 KL CK 0009

Constitution of India, 1950 — Article 14Kerala Public Service Commission (Consultation) Regulations, 1957 — Rule 4Kerala Service Rules, 1959 — Rule 100, 60, 99

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High Courts30 Nov 1999Allowed

Sreenivasan Vs Corporation of Calicut

High Court Of Kerala · (2000) 1 KLJ 328

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2(f)

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High Courts30 Nov 1999

Thomas Kurian Vs Meena and Others

High Court Of Kerala · AIR 2000 Ker 190 : (2000) 1 DMC 488 : (2000) 2 RCR(Civil) 330

Divorce Act, 1869 — Section 17

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High Courts30 Nov 1999Dismissed

Mundoli Pocker Vs Kathiya and Another

High Court Of Kerala · (2000) 1 KLJ 475

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts29 Nov 1999Allowed

K.P.S.C. Vs Premprakash

High Court Of Kerala · (2000) 2 KLJ 357

Constitution of India, 1950 — Article 311(2)

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High Courts29 Nov 1999

Aringapeedikayil Abdulla and Others Vs Karanchery Narayani and Others

High Court Of Kerala · (1999) 11 KL CK 0092

Hindu Minority and Guardianship Act, 1956 — Section 8Kerala Land Reforms Act, 1963 — Section 125(3), 3(1), 52, 7, 7BTransfer of Property Act, 1882 — Section 52

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